M/S Techno Electric & Engineering ... vs The State Of Jharkhand
2026 Latest Caselaw 1065 Jhar

Jharkhand High Court

M/S Techno Electric & Engineering ... vs The State Of Jharkhand on 12 February, 2026

Author: Rajesh Shankar

Bench: Rajesh Shankar

                                                      ( 2026:JHHC:3787-DB )
 IN THE HIGH COURT OF JHARKHAND AT RANCHI
                     W.P.(T) No. 6415 of 2025
  M/s Techno Electric & Engineering Company Limited, a Company within
  the meaning of section 2 (20) of the Companies Act, 2013, having its Office
  at is F 5B Duplex, Sail City Road, P.O & P.S - New Pundag, Ranchi - 834004,
  Jharkhand, through its Authorised Signatory Shri Vijay Kumar Mishra, son
  of Shri Late Raj Nath Mishra, aged about 49 years, resident of A/3, City
  Palace, Pandit Ishan Chandra Road, Near Matri Sadan, Bangur Park, P.O. &
  P.S- Rishra M, Town & District Hoogly, West Bengal-712248.
                                             .....       ..... Petitioner
                             Versus
   1. The State of Jharkhand.
   2. The Commissioner State Taxes, having its office at Utpad Bhawan,
          Near Police Line Road, P.O Kanke Road, P.S. Gonda, Ranchi.
   3. The Joint Commissioner of State Taxes (Audit Wing), Ranchi and
          Hazaribagh Division having its office at Utpad Bhawan, Near Police
          Line Road, P.O.- Kanke Road, P.S.- Gonda, Ranchi.
   4. The Assistant Commissioner of State Taxes (Audit Wing), Ranchi and
          Hazaribagh Division having its office at Utpad Bhawan, Near Police
          Line Road, P.O. Kanke Road, P.S.- Gonda Ranchi.
                                            ..... .      .... Respondents
                             ------

CORAM : HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE RAJESH SHANKAR

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For the Petitioner : Mr. N.K. Pasari, Advocate For the Respondents : Mr. Gaurav Raj, AC to AAG-II

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Order No.03 Dated: 12.02.2026

1. Learned counsel for the petitioner, based on instructions, seeks leave to withdraw this petition.

2. Leave is granted.

3. The petition is disposed of, as withdrawn.

4. Interim application, if any, stands disposed of. No costs.

5. W.P.(T) Nos. 6375 of 2025, 6416 of 2025 and 6593 of 2025 are, however, not being withdrawn and consequently, are de-tagged from this matter.

(M.S. Sonak, C.J.)

(Rajesh Shankar, J.) February 12, 2026 Ranjeet / R.Kr. / uploaded on 12.02.2026